BABU Vs. STATE REP

JUDGEMENT

(1.) Challenging the conviction and sentence imposed upon him for the offence under Section 302 I.P.C., Babu, the appellant herein has filed this appeal.

(2.) The crux of the prosecution case is that on 17-12-1993, the appellant/accused took the deceased Gopi from his house to a field near his village and caused his death by means of M.O.7 stone.

(3.) The facts in brief are as follows:-